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Union of India - Section

Section 193 in The Navy (Pension) Regulations, 1964

193. How and by whom arrangements for payment are made.

- When an individual who has been granted a pension desires that its payment from its commencement should be made at one of the stations in India specified in Appendix X, arrangements for its payment shall be made in accordance with the following procedure:The Controller of Defence Accounts (Pensions) shall forward the original copy of the pension payment order notifying the grant of pension, and the conditions to which it is subject, to the pension disbursing officer and authorise him to pay the pension from a date which should be specified.The controller of Defence Accounts (Pensions) shall also prepare a pension certificate and forward it along with a copy of the pension payment order to the, Captain Naval Barracks. In the case of a pensioner who has been granted a fanfily pension, duplicate copy of the descriptive roll shall be forwarded in addition.On receipt of these documents, the Captain Naval Barracks shall
(a)in the case of service and disability pensioners complete the individual's descriptive roll with the number of the pension payment order (with the exception of which the descriptive roll should be kept complete) and forward it along with the photograph of the pensioner to the pension disbursing officer concerned by registered post; hand over the pension certificate to the individual and instruct him to present it to the pension disbursing officer concerned; if the individual has already left the ship or establishment, send it to him by registered post;
(b)in the case of family pensioners-hand over the pension certificate to the individual or send it by registered post with instruction to present it to the pension disbursing officer concerned and forward the duplicate copy of the descriptive roll to the pension disbursing officer concerned by registered post.
On receipt of the descriptive roll and the pension payment order, the pension disbursing officer shall make payment. Where, however, the pension payment order is not received by him before a pensioner appears for receiving payment, the pension shall be paid on the authority of the pension certificate. The payment thus made shall be treated as provisional and shall be confirmed after verification from the pension payment order which shall be called for from the Controller of Defence Accounts (Pensions) immediately.